KALAWATI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal misc. application under Sec. 482 Cr.P.C. has been filed by the applicant to quash the charge sheet dated and the entire proceedings of Sessions Trial No. 243 of 2019, "State vs. Rahul & another" under Ss. 323, 504 & 506 of IPC at P.S. Kashipur, District Udham Singh Nagar, pending in the Court of learned Additional District and Sessions Judge-II, Kashipur, District Udham Singh Nagar.

(2.) The parties have filed the above-numbered compounding application to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is contended by learned counsel for the State that the offence punishable under Sec. 323, 504 and 506 of IPC are compoundable offences.